KARTIK RAJWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for quashing the entire proceedings of Criminal Case No.1668 of 2025, pending before the court of learned Judicial Magistrate/ Ist Additional Civil Judge (Junior Division), Haldwani, District Nainital under Ss. 109, 191(1), 192(2), 191(3), 351(2), 351(3), Sec. 352 of the Bharatiya Nyaya Sanhita, 2023 and Sec. 3 read with Sec. 25 of the Arms Act, 1959.

(2.) According to the First Information Report, the applicants assaulted the respondent no.2-informant. Fire was also opened, but it did not hit him.

(3.) Mr. Gulshan Pandey, learned counsel for the applicants-accused.